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State of West Bengal - Section

Section 10 in The West Bengal Factories (Welfare Officers) Rules, 1971

10. Power of Chief Inspector to issue order

- If the Chief Inspector of Factories is of opinion that Welfare Officer is being required or permitted by the occupier of the factory to do work which is inconsistent with, or detrimental to, the performance of his duties prescribed by rule 9, the Chief Inspector of Factories may, by an order for reasons to be recorded in writing direct that such Welfare Officer shall not be required or permitted to do such work.